- (1.) Heard learned counsel for the petitioners and learned standing counsel for respondents No. 1 to 4.
(2.) Respondents No. 5 and 6 were issued notices on 19.1.2011. A registered notice was also issued on 21.1.2011. They were also permitted to serve outside the Court by dasti summon. The petitioner has filled affidavit of service stating that the respondents No. 5 and 6 are served on 23.1.2011. However, neither respondents No. 5 and 6 have put in appearance through their counsel nor otherwise. The service is deemed sufficient. Since the pleadings are complete, this Court as requested by learned counsel for the parties.
(3.) The order impugned in this writ petition has been passed by Joint Director of Education communicating the decision of Regional Level Committee regarding approval to selection against eight vacancies of Class-IV in Pt. Jawahar Lal Krishak Inter College Mahubari, Lar, district Deoria. It has disapproved selection on the ground that selection committee did not consist a member nominated by District Magistrate and the vacancy position is also not clear.;